Bombay Court Fees Act, 1959 — Section 18, 6(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Suits Valuation Act, 1887 — Section 8

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High Courts01 Dec 2010

Smt. Leela Bhagwansingh Advani, Shri Anil Bhagwansingh Advani and Smt. Aruna Bhagwansingh Advani Vs Union of India (UOI) and The Special Land Acquisition Officer Smt. Leela Bhagwansingh Advani and Others Vs Union of India (UOI)

Bombay High Court · (2011) 1 BomCR 858 : (2011) 2 MhLj 414

Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 23(2), 28, 34, 48(1)

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High Courts30 Nov 2010Allowed

The State of Maharashtra and The Sub- Divisional Forest Officer Vs Rama Rangnath Tambe and The Presiding Officer, Labour Court

Bombay High Court · (2011) 3 ALLMR 239 : (2011) 130 FLR 171 : (2011) 3 MhLj 304

Industrial Disputes Act, 1947 — Section 2, 25(F)

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High Courts30 Nov 2010

Tukaram Govind Yadav Vs State of Maharashtra Smt. Parvati Shankar Yadav Vs Shri Tukaram Govind Yadav and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 427 : (2011) CriLJ 1501 : (2011) 8 RCR(Criminal) 1568

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 354, 376, 511

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High Courts30 Nov 2010Allowed

The State of Maharashtra and The Sub- Divisional Forest Officer Vs Sadashiv Maroti Doke and The Presiding Officer, Labour Court

Bombay High Court · (2011) 2 ALLMR 121 : (2011) 128 FLR 610 : (2011) 2 LLJ 456

Industrial Disputes Act, 1947 — Section 2, 25

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High Courts30 Nov 2010

Babu Appa Dongre and Krishna alias Sadashiv Appa Dongre Vs State of Maharashtra and Smt. Changunabai Govind Dongre

Bombay High Court · (2010) 11 BOM CK 0055

Penal Code, 1860 (IPC) — Section 307, 308, 323, 325, 34

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High Courts30 Nov 2010Dismissed

Special Land Acquisition Officer and Chief Engineer, Konkan Railway Corporation Ltd Vs Smt. Pedrina Fernandes

Bombay High Court · (2010) 11 BOM CK 0053

Land Acquisition Act, 1894 — Section 4(1)

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High Courts30 Nov 2010

Bhaskar Maruti Thube and Anant Chandrakant Sonavane Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0045

Penal Code, 1860 (IPC) — Section 34, 409, 465, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

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High Courts30 Nov 2010

Mr. Sonu Babu Pival and Mrs Kanta Sonu Pival Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 376

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High Courts30 Nov 2010

Shri Agostinho Francisco Antonio de Jesus Coreia Afonso and Smt. Marina de Conceicao Pinto Philips Correia Afonso through their Attorney, Smt. Liberata Miranda Vs Shri William D''Costa through his Attorney Shri Rosaria Almeida

Bombay High Court · (2010) 11 BOM CK 0027

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Nov 2010

Smt. Ganga Narayan Naik alias Anita Raghunath Fal Dessai and Widow of Raghunath Fal Dessai, Shri Pradeep Fal Dessai and Miss Pranita Fal Dessai Vs The Additional Director of Panchayats-I, The Deputy Director of Panchayats, Village Panchayat of Loliem-Polem and Shri Alvito Maurcio Fernandes

Bombay High Court · (2010) 11 BOM CK 0018

Constitution of India, 1950 — Article 226, 227Goa Village Panchayat Raj Act, 1994 — Section 201(B), 66

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High Courts30 Nov 2010

Shivaji Pawar Vs The State of Maharashtra and The Regional Selection Committee

Bombay High Court · (2011) 2 ALLMR 119 : (2011) 3 MhLj 268

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High Courts30 Nov 2010Dismissed

Seema through her father Shri Suryakant Mitkari Vs The State of Maharashtra, Department of Social Welfare, Divisional Caste Scrutiny Verification Committee for SC.VJNT, OBC and SBC, The Sub Divisional Magistrate and The Directorate of Technical Education

Bombay High Court · (2010) 11 BOM CK 0015

Constitution of India, 1950 — Article 226

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High Courts30 Nov 2010

Mrs Rita Maria Carvalho (since deceased) through legal heirs Shri Edward Carvalho Vs Leo Realtors and Others

Bombay High Court · (2010) 11 BOM CK 0014

Constitution of India, 1950 — Article 227

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High Courts30 Nov 2010Dismissed

Comunidade of Cortalim Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railay Corporation Ltd. Special Land Acquisition Officer and The Chief Engineer, Konkan Railay Corporation Ltd. Vs Comunidade of Cortalim

Bombay High Court · (2010) 11 BOM CK 0011

Land Acquisition Act, 1894 — Section 11, 18, 4

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